7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v. Pragna M. Pai

3 SCC 705Reported decision2002#20482 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2023.

Judgments citing 7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v. Pragna M. Pai

The Commissioner of Income Tax vs. M/s. Idea Cellular Limited

The appeals are disposed of in the aforesaid terms

ITTA/11/2021HC Telangana19 Oct 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Section 124Section 57

…exercising appellate jurisdiction. 6 Union of India v Aradhna Trading Co. (2002) 4 SCC 447 7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v Pragna M. Pai (1998) 1 SCC 500 9 Sharda Devi v State of Bihar (2002) 3 SCC 705 10 Subal Paul v Malina Paul 2003 10 SCC 361 Signed By:VIPIN KUMAR RAI Signing Date:19.05.2023 13:34:08 Signature Not Verified 2023:DHC:3426-DB RFA(OS)(COMM) 8/2021 & connected matters Page 21 of 48 15.6 The decision of the Supreme Court in Fuerst Day Lawson, which held…

PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. DIMPLE MURARKA

The appeals are disposed of in the aforesaid terms

ITA/11/2021HC Orissa21 Jul 2023

Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE SANJAY KUMAR MISHRA

Section 124Section 57

…exercising appellate jurisdiction. 6 Union of India v Aradhna Trading Co. (2002) 4 SCC 447 7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v Pragna M. Pai (1998) 1 SCC 500 9 Sharda Devi v State of Bihar (2002) 3 SCC 705 10 Subal Paul v Malina Paul 2003 10 SCC 361 Signed By:VIPIN KUMAR RAI Signing Date:19.05.2023 13:34:08 Signature Not Verified 2023:DHC:3426-DB RFA(OS)(COMM) 8/2021 & connected matters Page 21 of 48 15.6 The decision of the Supreme Court in Fuerst Day Lawson, which held…

PR COMMISSIONER OF INCOME TAX CENTRAL II vs. M/S SHARP MINT LIMITED

The appeals are disposed of in the aforesaid terms

ITA/13/2021HC Delhi07 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 124Section 57

…exercising appellate jurisdiction. 6 Union of India v Aradhna Trading Co. (2002) 4 SCC 447 7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v Pragna M. Pai (1998) 1 SCC 500 9 Sharda Devi v State of Bihar (2002) 3 SCC 705 10 Subal Paul v Malina Paul 2003 10 SCC 361 Signed By:VIPIN KUMAR RAI Signing Date:19.05.2023 13:34:08 Signature Not Verified 2023:DHC:3426-DB RFA(OS)(COMM) 8/2021 & connected matters Page 21 of 48 15.6 The decision of the Supreme Court in Fuerst Day Lawson, which held…

THE PRINCIPAL COMMISSIONER vs. M/S ANANTHAPUR MINING CORPORATION,

Appeal is allowed in part

ITA/100013/2017HC Karnataka01 Dec 2020

Bench: M.I.ARUN,G.NARENDAR

Section 96

…- 1 - NC: 2025:KHC-D:2140-DB RFA No. 100013 of 2017 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 3RD DAY OF FEBRUARY, 2025 PRESENT THE HON'BLE MR. JUSTICE ASHOK S. KINAGI AND THE HON'BLE MR. JUSTICE UMESH M ADIGA REGULAR FIRST APPEAL NO. 100013 OF 2017 (PAR/POS) BETWEEN: 1. SRI. DEEPAK S/O PARAPPA GOJANUR, SINCE DECEASED BY LR’S AS PER ORDER DATED 15.09.2020 APPELLANT NO.1 IS DISPENSED WITH 2. SMT. DR. MALLAMMA W/O DEEPAK GOJANUR, AGED: 59 YEARS, OCC: PRIVATE DOCTOR, R/O: GOJANUR BUILDING, HUBLI ROAD, GADAG, TQ AND DIST: GADAG-58203. …APPELLANTS (…

7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v. Pragna M. Pai (3 SCC 705) — Cited in 4 Judgments | BharatTax